NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in these petitions is for quashing of FIR No.38 dated 17.03.2012, under Sections 409 of Indian Penal Code (for short, 'IPC'), registered at Police Station Bhondsi, District Gurgaon (Annexure P1) and the supplementary challan (Annexure P6) submitted under section 173(8) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.').

(2.) Since the common question of law and facts are involved in all these four petitions, whereby the total number of 20 persons were arrayed as additional accused while submitting the report under Sec. 173(8) Crimial P.C., 1973 these petitions were heard together. However, for the sake of convenience the facts are being extracted from CRM-M-33778-2015.

(3.) Brief facts of the case are that the impugned FIR was registered on a written complaint given by the then Block Development and Panchayat Officer, Sohna, District Gurgaon. For ready reference, the FIR reads as under: